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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Karnataka - Subsection

Section 79(2) in Karnataka Town and Country Planning Act, 1961

(2)Any expenses incurred by the State Government or by such person in exercising such power or performing such duty, shall be paid out of the funds of the Planning Authority and the State Government may make an order directing any person who, for the time being, has custody of any such funds to pay such expenses from such funds and such person shall be bound to obey such order.